Section 35(2) in The Telecom Regulatory Authority Of India Act, 1997
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:—(a)the salary and allowances payable to and the other conditions of service of the Chairperson and members under sub-section (5) of section 5;(aa)the allowance payable to the part-time members under sub-section (6A) of section 5;(b)the powers and functions of the Chairperson under sub-section (1) of section 6;(c)the procedure for conducting an inquiry made under sub-section (2) of section 7;(ca)the salary and allowances and other conditions of service of officers and other employees of the Authority under sub-section (2) of section 10;(d)the category of books of account or other documents which are required to be maintained under sub-section (3) of section 12;(da)the form, the manner of its verification and the fee under sub-section (3) of section 14A;(db)the salary and allowances payable to and other terms and conditions of service of the Chairperson and other Members of the Appellate Tribunal under section 14E;(dc)the salary and allowances and other conditions of service of the officers and employees of the Appellate Tribunal under sub-section (3) of section 14H;(dd)any other power of a civil court required to be prescribed under clause (i) of sub-section (2) of section 16;(e)the period within which an application is to be made under sub-section (1) of section 15;(f)the manner in which the accounts of the Authority shall be maintained under sub-section (1) of section 23;(g)the time within which and the form and manner in which returns and report are to be made to the Central Government under sub-sections (1) and (2) of section 24;(h)any other matter which is to be, or may be, prescribed, or in respect of which provision is to be made, by rules.
